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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(27) in The Indian Stamp Act, 1899

(27)[ "stock exchange" includes - [Inserted by Finance Act, 2019 (Act No. 7 of 2019) dated 21.2.2019.]
(i)a recognised stock exchange as defined in clause (f) of section 2 of the Securities Contracts (Regulation) Act, 1956; and
(ii)such other platform for trading or reporting a deal in securities, as may be specified by the Central Government, by notification in the Official Gazette, for the purposes of this Act.]
ANDHRA PRADESH.- For Section 2, sub-section (13) after clause (b), the following clasue shall be Added, namely, -"(c) impression by franking machine or any other such machine as the State Government or the Central Government, as the case may be, by notification in the Official Gazette, specify."[Act No. 8 of 2003]